LAXMANKUMAR R. DAGA,MUMBAI vs. ITO 14(1)(1), MUMBAI

This is an appeal filed by the assessee. The relevant assessment year is 2004-05. The appeal is directed against the order of the Commissioner (Appeals) – 25, Mumbai and arises out of order u/s 271(1)(c) of the Income Tax Act, 1961 (the ‘Act’).

The effective ground of appeal filed by the assessee reads as under:-

In a nutshell, the facts are that the Assessing Officer (AO) noticed during the course of assessment proceedings that the assessee had received compensation of Rs. 16,50,000/- on account of hardship faced due to delay in delivery of flat at Suraj Apartment from the developers. It was observed by the AO that the aforesaid compensation received by the assessee had not been offered for taxation. In the assessment, the AO treated such compensation received on surrender of tenancy rights as long term capital gains to be taxed u/s 48 of the Act. Then the AO levied a minimum penalty of Rs. 4,80,725/- u/s 271(1)(c) of the Act.

The assessee filed an appeal against the penalty order of the AO before the learned CIT(A). The AR of the assessee submitted before the learned CIT(A) that he had disclosed the receipts on account of compensation on the face of the balance sheet and the said balance sheet was part of the return of income and the auditor in Form 3CD had specifically mentioned such capital receipts. Thus it is submitted by him that the assessee had neither concealed the particulars of his income nor furnished inaccurate particulars of such income. The assessee vide his letter dated 11.07.2012 relied on the order of the ITAT, Mumbai in the case of Kushal K. Bangia vs. ITO (ITA No. 2349/Mum/2011 dated 31.01.2012 for A.Y. 2007-08) wherein the Tribunal held that ‘receipts during the redevelopment are capital receipts and not revenue and such receipts reduce the cost of assessee and should be taken into account when such redeveloped properties are sold’. We find that the learned CIT(A) held that ‘though it has made small disclosure in is accounts but such disclosure does not confer any right to the assessee to make a claim which is patently wrong. Had this been a case, then no one will pay even a single rupee tax. Each and every assessee will make a disclosure and will not offer the income for tax. Once it is detected by the Department, they will pay the tax and no penalty. Now a days only few cases are selected for scrutiny. Had the case of the assessee not been selected in scrutiny, the above tax evasion would have never been detected’. Thus the learned CIT(A) confirmed the penalty of Rs. 4,80,725/- levied by the AO u/s 271(1)(c) of the Act on the ground that the assessee had submitted inaccurate particulars of income.

Before us the learned counsel of the assessee submits that in the balance sheet as on 31.03.2004, the assessee has shown in the capital account the compensation / damage received from MR & DR Thacker for multiple shifting and inconvenience of Rs. 16,50,000/-. The assessee had received compensation in lieu of surrender of tenancy rights of Rs. 16,50,000/- on account of hardship faced due to delay in delivery of permanent accommodation (flat) at Suraj Apartment from the developer M/s. MR & DR Thacker for surrender of monthly tenancy and the same treated as capital receipt and duly reflected in proprietor’s capital account as addition to capital in the balance sheet filed along with the return of income. The learned counsel relies on the order of the ITAT “A” Bench Mumbai in the case of Kushal K. Bangia vs. ITO (ITA No. 2349/Mum/2011) for the A.Y. 2007-08. Reliance is also placed by him on the judgment of the Hon'ble Supreme Court in CIT vs. Reliance Petro Products (P) Ltd. (2010) 322 ITR 158 (SC).

On the other hand, the learned DR supports the order passed by the learned CIT(A) confirming the penalty imposed by the AO.

We have heard the rival submissions and perused the relevant material on record. It is found from the balance sheet submitted by the assessee along with the return of income that the assessee had duly reflected receipt of compensation / damage amounting to Rs. 16,50,000/- from M/s. MR & DR Thacker in the proprietor’s capital account as addition to capital. In the case of Kushal K. Bangia (supra), relied on by the learned counsel of the assessee, the assessee had received Rs. 11,75,000/- as ‘cash compensation’. The assessee was a member of a housing society by the name of Vile Parle Ramesh CHS Ltd. This housing society, along with its members, entered into an agreement with a developer and under the said agreement, the developer was to demolish the residential building owned by the housing society, and reconstruct a new multi-storied building by using the FSI arising out of the property and by utilizing outside TDR under Development Control Regulations. Under this arrangement, the assessee as a member of the housing society, received a slightly larger flat in the new building, which had an additional area of 173 sq. ft.; a displacement compensation of Rs. 6,12,000/- which was computed @ Rs. 34,000/- p.m. for the period of construction of the new building and an additional compensation of Rs. 11,75,000/-. The AO brought to tax the cash compensation of Rs. 11,75,000/- as ‘casual income’. In further appeal, the learned CIT(A) confirmed the above addition made by the AO. On the other hand, the ITAT held as under:

In view of the reasons given at para 7 to 7.2 here-in-above, the penalty of Rs. 4,80,725/- imposed by the A.O. u/s 271(1)(c) is deleted.

In the result, the appeal filed by the assessee is allowed.